P VASANTHI Vs. J SARAVANAN

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 14.07.2014 made in MCOP.No.3479 of 2009 on the file of the Motor Accident Claims Tribunal/(Special Sub Court-I), Chennai, the present appeal has been filed by the petitioners/claimants for enhancement of the award amount.

(2.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioners is that on 28.02.2009 at about 10.30 a.m., while the deceased was riding his bicycle on Ennore Beach Road, opposite to Sanco Company, the first respondent Trailer Lorry bearing Registration No.TN-47-A-3279 came from behind, driven in a rash and negligent manner dashed on the bicycle of the deceased causing him fatal injuries resulting in his death subsequently in the Government Hospital, Chennai. The accident occurred due to the negligence of the first respondent Lorry driver only. The deceased was aged 24 years and he was earning a sum of Rs.200/- per day by working as sealing man in a private company. The petitioners who are the sister and brother of the deceased were depending on the earning of the deceased. Thus, the petitioners sought for a sum of Rs.7,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.